MD. JUNAID ALAM Vs. STATE OF JHARKHAND.

JUDGEMENT

(1.) This petition has been filed for direction upon the respondents to conclude the investigation of the case being Lower Bazar P.S. Case No.216/2016 dtd. 26/7/2016, pending in the court of the learned Judicial Magistrate, XI, Ranchi.

(2.) Mr. Md. Ansari, learned counsel for the petitioner submits that the FIR is registered, but till date final form has not been submitted.

(3.) Ms. Banerjee, learned counsel for the State draws attention of the Court to the order dtd. 8/7/2022 and submits that the learned court has already called for the status report and this petitioner has approached this Court by filing this writ petition.